Talupula Venkata Narappa Died. vs K.Chowdeswara Prasad,
2021 Latest Caselaw 3118 AP

HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI MAIN CASE No.: S.A.No.411 of 2021 PROCEEDING SHEET Sl. Date ORDER OFFICE No. NOTE

19.08.2021 MVR,J:

Heard Sri K.Subrahmanyam, learned counsel for the appellant. Upon considering the decrees and judgments of the appellate Court and the trial Court, since the following questions of law arise for determination in this second appeal, ADMIT.

"1. Whether Sec.16(c) of Specific Relief Act will apply, when time is the essence of contract?

2. Is notice sufficient when time is stipulated in the agreement to perform his part of contract?"

List during third week of November, 2021.

______ MVR,J I.A.No.1 of 2021

Heard. There shall be interim stay of operation of decree in A.S.No.11 of 2019 dated 01.04.2021 on the file of the Court of learned II Additional District Judge, Hindupur, until further orders.

Notice.

______ MVR,J Note:

Issue C.C. by 23.08.2021.

B/o.Rns